Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 379] [Entire Act] State of Punjab - Subsection Section 379(1) in Punjab Jail Manual, 1996 (1)Regarding the manner in which two or more sentences inflicted at the same time or at different times on the same person are to take effect, see Sections 31, 426 and 427 of the Code of Criminal Procedure, 1973.
